R.N. CHITKARA Vs. DEWAN CHAND

JUDGEMENT

(1.) ADMITTED .

(2.) SINCE a very short point is involved the petitioner and learned counsel for the respondent agree that it can be disposed of today itself.

(3.) IT was contended by the petitioner that the learned Additional Rent Controller has not followed the principle laid down by the Supreme Court while considering the amendment application seeking amendment of a written statement.